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[Cites 0, Cited by 1] [Section 58(3)] [Section 58] [Entire Act]

Bombay Presidency - Subsection

Section 58(3)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(c)the payment of These [land revenue] [words were substituted for the words of the words 'irrigation cess' by Bombay 4 of 1990, s. 9.] local fund cess and any other charges payable to the State Government or any local authority; or